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P.Rajagopalan vs Sri.Trilok Kothari
2021 Latest Caselaw 14937 Ker

Citation : 2021 Latest Caselaw 14937 Ker
Judgement Date : 15 July, 2021

Kerala High Court
P.Rajagopalan vs Sri.Trilok Kothari on 15 July, 2021
             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                  &
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     THURSDAY, THE 15TH DAY OF JULY 2021 / 24TH ASHADHA, 1943
                   CON.CASE(C) NO. 412 OF 2021
            OP (CAT) 148/2017 OF HIGH COURT OF KERALA
PETITIONER/RESPONDENT IN OP(CAT):

           P.RAJAGOPALAN,
           AGED 64 YEARS,
           S/O.K.G.PADMANABHA MENON,
           (RETD. CHIEF COMMERCIAL INSPECTOR/SOUTHERN RAILWAY/
           PALAKKAD DIVISION),
           PERMANENT ADDRESS: "SREEMURUGALAYAM", KADAVATH HOUSE,
           KADAVATH ROAD, NORTH PARUR, ERNAKULAM DISTRICT, PIN-683513.

          BY ADVS.
          SRI.T.C.GOVINDASWAMY
          SMT.KALA T.GOPI
          SRI.B.NAMADEVA PRABHU
          SMT.T.N.SREEKALA



RESPONDENTS/PETITIONER NO.2 IN (OPCAT):

          SRI.TRILOK KOTHARI,
          AGE NOT KNOWN, FATHER'S NAME NOT KNOWN,
          THE DIVISIONAL RAILWAY MANAGER, SOUTHERN RAILWAY,
          PALAKKAD DIVISION, PALAKKAD-678002.

          BY ADV. JAMES KURIAN, SC
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ORDERS ON
15.07.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CON.CASE(C) NO.412 OF 2021
                                  2




                             JUDGMENT

K. VINOD CHANDRAN, J.

The petitioner is before this Court in a contempt

application, where this Court has confirmed the order of the

Tribunal in an OP(CAT) filed by the Union of India. If any contempt

arises, it has to be agitated before the Tribunal and not this Court.

Accordingly, contempt case is closed with liberty.

Sd/-

K. VINOD CHANDRAN, JUDGE.

Sd/-

P.V. KUNHIKRISHNAN, JUDGE. ww CON.CASE(C) NO.412 OF 2021

APPENDIX PETITIONER'S ANNEXURE:

ANNEXURE A A TRUE COPY JUDGMENT IN OP(CAT)NO.148 OF 2017 DECIDED BY THIS HON'BLE COURT BY JUDGMENT DATED 20.03.2020.

ANNEXURE B A TRUE COPY OF THE REPRESENTATION DATED 16.09.2020 ADDRESSED TO THE FOURTH PETITIONER IN THE OP(CAT), VIZ. THE SENIOR DIVISIONAL PERSONNEL OFFICER.

ANNEXURE C A TRUE COPY OF THE LAWYER NOTICE DATED 23.12.2020 SERVED UPON THE 2ND PETITIONER IN THE OP(CAT)NO.148/2017.

 
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